PRATIKSHA VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Informant/victim has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Court of Ist Judicial Magistrate, Haldwani, District Nainital to decide the Criminal Case No.460 of 2021, "State vs. Gaurav Mathpal", pending under Sec. 354, 354A and 506 of the Indian Penal Code, 1860, expeditiously.

(2.) Heard Mr. Vikas Singh Yadav, learned counsel holding brief of Mr. Karan Singh Dugtal, learned counsel for the applicant and Mr. Atul Kumar Sah, learned Deputy Advocate General assisted by Mrs. Mamta Joshi, learned Brief Holder for the State.

(3.) The said prayer is an innocuous prayer.